ARVINDBHAI JESANGBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal under clause 15 of the Letters Patent is at the instance of unsuccessful applicants of a Special Civil Application, and is directed against the judgment and order dated 3rd July, 2013, passed by the learned Single Judge of this Court in SCA No. 17032 of 2012, by which His Lordship refused to grant the benefit of the deemed date, as prayed for by the petitioners and accordingly, rejected the writ -application.

(2.) THE facts giving rise to this appeal may be summarized as under: -

(3.) MR . Kirtidev Dave, the learned Advocate appearing for the appellants submitted that the employees, who had joined the Corporation after the petitioners and who had also cleared the SSC examination after the petitioners have been given the benefits of the deemed date, which is violative of Article 14 of the Constitution of India. In short, Mr. Dave has reiterated the same submission which did not find favour with the learned Single Judge.